Section 2(c) in The M.P. Legislative Assembly Members (Free Transit by Railway) Rules, 1978
(c)[ "Secretary" means the Secretary of the Madhya Pradesh Legislative Assembly and includes any other officer of the Vidhan Sabha as may be authorised by the Speaker for the purposes of these rules] [Substituted by Notification No. 3834-F-4-80(P.A.)-XXI-A, dated 4-2-1980.]
